ABDUL SAMAD Vs. PANANGAD GRAMA PANCHAYATH

JUDGEMENT

(1.) THE complaint of the petitioner is regarding the location of a Bus Shelter, which has been installed by the 6th respondent on Puramboke land. The said waiting shed is right in front of the petitioner's shop. According to the petitioner, the waiting shed is located at a place that is most inconvenient for the travelling public as well as the vehicles using the road. Reliance is placed on Ext.P1 report of the Assistant Motor Vehicles Inspector, Koyilandy dated 27.07.2012. Ext.P1 also shows that the bus waiting shed is only a temporary one.

(2.) ADVOCATE V.Rajendran appears for the first respondent. The Government Pleader represents respondents 2 to 5. Though notice was sought to be served on the 6th respondent, the notice issued was returned with an endorsement 'not known'. Therefore, as per order in I.A.No.14567 of 2012, the said respondent was removed from the party array.

(3.) HEARD . Ext.P1 is a report submitted by the Assistant Motor Vehicles Inspector, Koyilandy. It has been stated in Ext.P1 that the bus waiting shed is located hardly 50 meters away from the Arapeedika Junction and is located on the drainage slab. Some of the slabs which covers the drainage were also remaining removed. Therefore, in order to evidence the pathetic condition of the shed, photographs appear to have been enclosed along with Ext.P1. The report concludes as follows:- There is no sufficient space provided for seating inside this temporary waiting shed. And traffic block is a frequent scene in this area because the bus stop towards Thamarassery side is located just opposite to this temporary shed and if two buses halted at the same time, there would be no space to pass the other vehicles on the road, which sometimes make traffic conjunction. The photographs showing the similar situation is also enclosed. This kind of situations could be avoided by reinstating the temporary shed towards Koyilandy side at a convenient location.